Section 155(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)In the case of action being taken under clause (b) of sub-section (1) the other Magistrate shall endorse the warrant so issued and cause it to be executed, and any amount recovered to be remitted to the Magistrate issuing the warrant, who shall remit the same to the Parishad.
